Section 9(6)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 9(6)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)judicial proceedings shall be deemed to be instituted-

(i)in the case of criminal proceedings, on the date on which the complaint or report of a police officer, of which the Magistrate takes cognizance, is made, and

(ii)in the case of civil proceedings, on the date the plaint is presented in the Court.

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State of Madhya Pradesh - Subsection

Section 9(6)(b) in The M.P. Civil Services (Pension) Rules, 1976